Supreme Court28 Mar 1973Dismissed
Management of Indian Express and Chronicle Press Vs M.C. Kapur
Supreme Court Of India · AIR 1974 SC 1629 : (1974) LabIC 1101 : (1974) 2 LLJ 240 : (1974) 4 SCC 848
Industrial Disputes Act, 1947 — Section 33
COURT ARCHIVE
Supreme Court Of India judgments
59,791 judgments · page 2,638 of 2,990
Supreme Court28 Mar 1973Dismissed
Management of Willcox Buckwell India Ltd. Vs Jagannath and Others
Supreme Court Of India · AIR 1974 SC 1166 : (1974) 29 FLR 173 : (1974) LabIC 706 : (1974) 4 SCC 850
Industrial Disputes Act, 1947 — Section 2(OO), 25F
Supreme Court28 Mar 1973Dismissed
Gajraj Singh Vs State of M.P.
Supreme Court Of India · (1974) JLJ 1
Constitution of India, 1950 — Article 311
Supreme Court28 Mar 1973Disposed Of
S.P. Watel and Others Vs State of U.P. S.P. Watel and Others Vs Bhagwat Dayal and Others
Supreme Court Of India · AIR 1973 SC 1293 : (1973) RD 189 : (1973) 2 SCC 238 : (1973) 3 SCR 783
Constitution of India, 1950 — Article 14, 19, 31Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 2(1)
Supreme Court27 Mar 1973Dismissed
Mohammad Sagiruddin Vs The Distt. Mechanical Engineer, North East Frontier Railways and Others
Supreme Court Of India · AIR 1973 SC 1306 : (1973) 26 FLR 277 : (1973) 2 LLJ 93 : (1973) 4 SCC 133 : (1973) 1 SLJ 553
Constitution of India, 1950 — Article 311Railway Establishment Code — Rule 152
Supreme Court27 Mar 1973dismissed
Shri Bhimsehwara Swami Varu Temple Vs Pedapudi Krishna Murthi and Others
Supreme Court Of India · AIR 1973 SC 1299 : (1973) 2 SCC 261
Supreme Court27 Mar 1973Dismissed
Smt. Fatima Bi and Another Vs Deputy Custodian General, Evacuee Property, New Delhi
Supreme Court Of India · AIR 1973 SC 1304 : (1973) 1 SCC 742 : (1973) 3 SCR 766
Administration of Evacuee Property Act, 1950 — Section 27, 28, 7A
Supreme Court27 Mar 1973Allowed
State of Mysore and Another Vs K.G. Jagannath
Supreme Court Of India · AIR 1973 SC 2165 : (1973) 1 SCC 736 : (1973) 3 SCR 770
Constitution of India, 1950 — Article 19(1)Mysore Motor Vehicles Rules, 1963 — Rule 216(2)
Supreme Court26 Mar 1973Allowed
The Management of Tournamulla Estate Vs Workmen
Supreme Court Of India · AIR 1973 SC 2344 : (1973) LabIC 1465 : (1973) 2 LLJ 241 : (1973) 2 SCC 502 : (1973) 3 SCR 762
Payment of Gratuity Act, 1972 — Section 4(6)
Supreme Court26 Mar 1973Allowed
The State of Andhra Pradesh Vs Narayana Velur Beedi Manufacturing Factory and Others
Supreme Court Of India · AIR 1973 SC 1307 : (1973) 26 FLR 249 : (1973) LabIC 878 : (1973) 1 LLJ 476 : (1973) 4 SCC 178 : (1973) 3 SCR 755
Minimum Wages Act, 1948 — Section 9
Supreme Court16 Mar 1973Allowed
The Commercial Tax Officer, Bangalore, Vs Sri Venkateswara Oil Mills and Another, etc. etc.
Supreme Court Of India · AIR 1973 SC 1325 : (1974) 3 SCC 5 : (1973) 3 SCR 742 : (1973) 32 STC 660
Central Sales Tax (Amendment) Act, 1969 — Section 10, 10(1), 10(2), 6Mysore Sales Tax Rules, 1957 — Rule 38
Supreme Court16 Mar 1973Allowed
State of U.P. Vs Kailash Nath Agarwal and Others
Supreme Court Of India · AIR 1973 SC 2210 : (1973) CriLJ 1196 : (1973) 1 SCC 751 : (1973) SCC(Cri) 698 : (1973) 3 SCR 728
Criminal Procedure Code, 1898 (CrPC) — Section 337, 337(1), 338Penal Code, 1860 (IPC) — Section 120(B), 161, 165, 165A, 216A
Supreme Court16 Mar 1973Allowed
THE COMMERCIAL TAX OFFICER, BANGALORE, Vs SRI VENKATESWARA OIL MILLS LTD. and ANOTHER. ETC. ETC.
Supreme Court Of India · (1973) 2 CTR 346
Central Sales Tax Act, 1956 — Section 6, 8Constitution of India, 1950 — Article 226
Supreme Court16 Mar 1973Dismissed
Kapoor Nilokheri Co-op. Dairy Farm Society Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1973 SC 1338 : (1973) 1 SCC 708
Arbitration Act, 1940 — Section 30
Supreme Court16 Mar 1973dismissed
Didar Singh Vs The District Magistrate, Amritsar and Others
Supreme Court Of India · AIR 1973 SC 1264 : (1973) CriLJ 985 : (1974) 3 SCC 48 : (1973) SCC(Cri) 854
Defence of India Act, 1971 — Section 8(6)
Supreme Court16 Mar 1973Dismissed
Darbara Singh Vs State of Punjab and Others
Supreme Court Of India · AIR 1973 SC 1328 : (1973) CriLJ 1268 : (1973) 75 PLR 625 : (1973) 2 SCC 61 : (1973) SCC(Cri) 736
Maintenance of Internal Security Act, 1971 — Section 3(1)
Supreme Court16 Mar 1973Allowed
K.K. Chari Vs R.M. Seshadri
Supreme Court Of India · AIR 1973 SC 1311 : (1974) 1 AnWR 14 : (1973) 1 SCC 761 : (1973) 3 SCR 691
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 9, 47, 115, Order 23 Rule 3, Order 32 Rule 7Transfer Of Property Act, 1882 — Section 106
Supreme Court16 Mar 1973Dismissed
Controller of Estate Duty Vs R. Kanakasabai and Others R. Kanakasabai and Others Vs Controller of Estate Duty
Supreme Court Of India · (1973) 89 ITR 251 : (1973) 4 SCC 169 : (1973) 3 SCR 747
Estate Duty Act, 1953 — Section 10, 12, 12(1)
Supreme Court16 Mar 1973Allowed
Union of India (UOI) Vs G.R. Prabhavalkar and Others W.H. Deshmukh and Others Vs Gopal Ramchandra and Others.
Supreme Court Of India · AIR 1973 SC 2102 : (1973) 2 LLJ 84 : (1973) 4 SCC 183 : (1973) 3 SCR 714 : (1973) 1 SLJ 542
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 115, 117
Supreme Court15 Mar 1973Dismissed
Smt. Patiraji Vs Mamta and Others
Supreme Court Of India · AIR 1973 SC 1329 : (1973) RD 113 : (1973) 1 SCC 665 : (1973) 3 SCR 687
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20